BUDIDA SWATHI Vs. VEERABOINA RAMESH

JUDGEMENT

(1.) I have heard Mr. S. Mohd. Abdul Kareem Khan, learned counsel for the revision petitioner and Ms. T.Padmaja, learned counsel, representing Mr.Harinath Reddy Soma, learned counsel for respondent No.3.

(2.) This Civil Revision Petition has been filed by the revision petitioner challenging the order dtd. 19/3/2025 passed by the learned III Additional District and Sessions Judge, Karimnagar, in Execution Petition No. 27 of 2022 arising out of M.V.O.P. No. 541 of 2013.

(3.) Briefly stated, the relevant facts are that the revision petitioner instituted O.P. No. 541 of 2013 (M.V.O.P.) seeking compensation for the injuries sustained in a motor vehicle accident. The said petition was allowed by the Tribunal on 24/8/2015, awarding compensation of Rs.10,00,000.00 together with interest at the rate of 7.5% per annum from the date of the petition until realization. Aggrieved by the quantum of compensation awarded, the petitioner is stated to have preferred an appeal in M.A.C.M.A. No. 3360 of 2019, which is presently pending before this Court. In the meanwhile, the executing Court, by the impugned order, directed the petitioner to file a fresh execution petition subject to the outcome of the said appeal, leading to the present revision petition.